RAKESH KUMAR Vs. PRATAP SINGH

JUDGEMENT

(1.) THERE is a delay of 455 days in filing of this appeal. The impugned award was passed on 19th August, 2006 and the present appeal has been filed on 15th February, 2008.

(2.) THE reasons for condonation given in the application are that the counsel prepared the appeal in November, 2006 but the same was kept pending as the certified copy was not available. It is further stated that during winter vacations, i.e. after more than a year the clerk of the counsel detected that the appeal had not been filed and he immediately applied for certified copy on the reopening on 4th January, 2008 and, thereafter, the appeal was filed.

(3.) I am of the view that no case for condonation of delay is made out in the present case.